Section 1 in Assam Land Revenue Re-Assessment Act, 1936
1. Short title.
(1)This Act may be called the Assam Land Revenue Re-assessment Act, 1936.(2)It extends to those areas in the Extent [State] [Substituted for the words 'Province' by the Adaptation of Laws and Order, 1950.]of Assam in which section 29 of the Assam Land and Revenue Regulation, 1886 (hereinafter referred to as the Regulation) is, or may be, in force and in such areas the provisions of the Regulation shall be subject to the provisions of this Act.(3)It shall come into force at once :Provided that anything which had already been done under the Regulation (or the rules made under the Regulation), but for the doing of which this Act prescribed new conditions or a new procedure, shall be deemed to have been done in accordance with the provisions of this Act.
